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Copyright Act, 1957 40. Power to extend copyright to foreign works - The Central Government may, by order published in the Official Gazette, direct that all or any provisions of this Act, shall apply. a. to work first published in any territory outside India to which the order related in like manner as if they were first published within India, b. to unpublished works, or any class thereof, the authors whereof were at the time of the making of the work, subjects or citizens of a foreign country to which the order relates, in like manner as if the authors were citizens of India. c. In respect of domicile in any territory outside India to which the order relates in like manner as if such domicile were in India d. To any work of which the author was at the date of the first publication thereof, or, in case where the author was dead at the date, was at the time of his death, a subject or citizens of foreign country to which the order relates in like manner as if the author was a citizen of India at that date or time. And thereupon, subject to the provisions of this Chapter and of the order, this Act shall apply accordingly. Provided that – i. Before making an order under this section in respect of any foreign country (other than a country with which India has entered into a treaty or which is a party to a convention relating to copying to which India is also a party, the Central Government shall be satisfied that foreign country has made, or has undertaken to make, such provision, if any, as it appears to the Central Government expedient to require for the protection in that country of works entitled to copyright under the provisions of this Act, ii. The order may provide that the provisions of this Act shall apply either generally or in relation to such classes of works or such classes of case may be specified in the order. iii. the order may provide that the term of copyright in India shall not exceed that conferred by the law of the country to which the order relates: iv. The order may provide that the enjoyment of the rights conferred by this Act shall be subject to the accomplishment of such conditions and formalities, if any, as may be prescribed by the order, v. In applying the provisions of this Act as to ownership of copyright, the order may make such exceptions and modifications as appear necessary, having regard to the law of the foreign country. vi. The order may provide that this Act or any part thereof shall not apply to works made before the commencement of the order or that this Act or any part thereof shall not apply to works first published before the commencement of the order.    |
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